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ITAT, Bangalore: No Restriction in Challenging Intimation Passed on Ratification of Mistake - (16 Sep 2020)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Bangalore has held that there is no restriction in challenging intimation passed on ratification of mistake under Section 154 without challenging intimation passed under section 200A of the Income Tax Act, 1961.

Tags : INCOME TAX APPELLATE TRIBUNAL   RATIFICATION OF MISTAKE  

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